ACHARIYA BUDHI BALLABHA SHASTRI SON OF LATE SRI PANDIT RAVI DATT JYOTISHI Vs. STATE OF UTTARAKHAND THROUGH THE CHIEF SECRETARY, GOVERNMENT OF UTTARAKHAND,

JUDGEMENT

(1.) HEARD learned Counsel for the parties and perused the record.

(2.) BY means of this modification application, the petitioner has prayed that the order dated 27 -4 -2010 passed by this Court be modified to the extent that petitioner be given liberty to file fresh writ petition in the nature of Public Interest Litigation before appropriate Bench.

(3.) THIS modification application has been filed by the petitioner in compliance of the order dated 3 -5 -2010 passed by the Division Bench of this Court in the Writ Petition (PIL) No. 35 of 2010 Achariya Budhi Ballabh Shastri v. State of Uttarakhand and Ors.